THE CHIEF EXECUTIVE OFFICER Vs. BANDU RAMBHAU CHAVAN

JUDGEMENT

(1.) Heard learned Advocates for the respective parties. Rule.

(2.) By consent, Rule is made returnable forthwith and the petition is taken up for final disposal.

(3.) The respondent herein had filed Complaint (ULP) No. 84 of 2013 before the Industrial Court. Shri Shelke points out that the prayers in the said complaint were with regard to the orders of re-fixation and direction to refund illegal deduction/recovery. No prayer for pension was put forth by the respondents. Despite the same, the Industrial Court has directed the petitioner to start the pension of the respondent/employee within one month.